Gujarat High Court
National Insurance Company vs Motising Ramsing Since Decd. ... on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/3191/2008 CONCILIATION ORDER DATED: 09/09/2023
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/FIRST APPEAL NO. 3191 of 2008
With
R/FIRST APPEAL NO. 3205 of 2008
With
R/FIRST APPEAL NO. 3192 of 2008
With
R/FIRST APPEAL NO. 3193 of 2008
With
R/FIRST APPEAL NO. 3194 of 2008
With
R/FIRST APPEAL NO. 3195 of 2008
With
R/FIRST APPEAL NO. 3196 of 2008
With
R/FIRST APPEAL NO. 3197 of 2008
With
R/FIRST APPEAL NO. 3198 of 2008
With
R/FIRST APPEAL NO. 3199 of 2008
With
R/FIRST APPEAL NO. 3200 of 2008
With
R/FIRST APPEAL NO. 3202 of 2008
With
R/FIRST APPEAL NO. 3204 of 2008
1 NATIONAL INSURANCE
COMPANY
HASUBHAI
CHAMBERS,NEAR TOWN
HALL,
ELLISBRIDGE,AHMEDABAD-
6.
Page 1 of 3
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NEUTRAL CITATION
C/FA/3191/2008 CONCILIATION ORDER DATED: 09/09/2023
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Appellant(s)
VERSUS
1 MOTISING RAMSING SINCE 1.1 CHAMPABEN MOTIBHAI
DECD. THROUGH HEIRS MAVI
.. JABUVA TO
RANPUR,.RANPUR TO
SANDA BY WAY ABOUT 25
K.M., MADHYA PRADESH
1.2 RAMSING JORIYASING MAVI 1.3 SHAMBHUBEN RAMSING
JABUVA TO MAVI
RANPUR,.RANPUR TO JABUVA TO
SANDA BY WAY ABOUT 25 RANPUR,.RANPUR TO
K.M., MADHYA PRADESH SANDA, BY WAY ABOUT 25
K.M., MADHYA PRADESH.
1.4 DHRUBHAI MOTIBHAI MAVI 1.5 HARESHBHAI MOTIBHAI
MINOR MAVI MINOR
THRO'RESP.NO.1- THRO'RESP.NO.1-
CHAMPABEN M. CHAMPABEN M.
1.6 REKHABEN MOTIBHAI MAVI 2 MAHMADBHAI ABUBHAI
MINOR MANSURI
THRO'RESP.NO.1- VILLAGE: TIMBI,TAL:
CHAMPABEN M. UNA,DIST: JUNAGADH.
3 YAMINBANU YAKUBBHAI
KHOJA
VILLAGE: TIMBI,TAL: UNA,
DIST: JUNAGADH.
Defendant(s)
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR PRANAV M RAVAL(3438) for the Defendant(s) No. 1.1,1.2,1.3,1.4,1.5,1.6
RULE SERVED for the Defendant(s) No. 2,3
==========================================================
The aforementiond First Appeals filed under Section
173(1) of the Motor Vehicles Act, 1988, against the judgment
and award dated 25.02.2008 passed in M.A.C.P. Nos. 436, 455,
437, 438, 439, 440, 441, 442, 443, 444, 445, 452, 454 of
2000.
These appeals coming on for conciliation before Lok
Adalat, the following order is passed :
NEUTRAL CITATION
C/FA/3191/2008 CONCILIATION ORDER DATED: 09/09/2023
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CONCILIATION ORDER
These matters are taken up for hearing in Lok Adalat.
Learned advocate appearing for the appellant has tendered
withdrawal pursis dated 05.09.2023 seeking withdrawal of the
present appeal. The withdrawal pursis is taken on record.
In view of the above, the aforementioned First Appeals
stand disposed of as withdrawn. It is made clear that this
withdrawal shall not be treated as precedent by the either side
and it will not affect any connected matter(s) or any other
procedings pending before any other Court or Tribunal.
Necessary Court fees, if any, be reimbursed as per
Section 21(1) of the Legal Services Authorities Act, 1987,
through an electronic mode to the appellant, if any, lying with
the Bank in the form of FDRs either with the Tribunal or with
the Nazir Branch of the Tribunal/Court, be disbursed in favour
of the original claimant/s after due verification and after
following proper procedure, by way of an Account Payee
Cheque and/or RTGS and/or NEFT. The apportionment of the
awarded amount, if any, shall be in the very terms, as ordered
by the Tribunal in the original award.
Record and proceedings, if any, shall be remitted back to
the concerned Tribunal forthwith.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
MANOJ
